KIRAN BAGGA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners, residents of Geeta Colony, have filed this writ petition, seeking a direction to 'the respondents to regularise the unutilised strip of land and for issuance of supplementary lease deed to prevent demolition of the houses of the petitioners. A stay application has also been moved alongwith the writ petition.

(2.) Petitioners in the writ petition have referred to an earlier writ petition, which had been dismissed in which they were directed to approach the MCD Appellate Tribunal. It is also stated in the writ petition that one Mohd.Mateen has also filed a Public Interest writ petition, wherein directions have been issued by the Division Bench for demolition of the houses of the petitioners, against which the petitioners seek stay in the present writ petition.

(3.) when the writ petition came up for admission on 2.5.2001, petitioners were directed to give particulars of other proceedings and place documents/orders on record, before the writ petition could be considered. Petitioners have, accordingly, moved CM.4939/2001, wherein it has been stated that Public Interest writ petition filed by Mohd. Mateen is Cw.No.6302/98, which is listed before the Division Bench on 16.5.2001. Petitioners have also disclosed that Civil writ Petition, which was dismissed as withdrawn by the petitioners, is Cw.No.543/2000, pursuant to which they approached the MCD Appellate Tribunal.